Section 11 in Karnataka Ministers Salaries And Allowances Act, 1956.
11. Travelling Allowances of a Minister, a Minister of State or a Deputy Minister on assuming or relinquishing office.-
(1)A Minister, Minister of State or Deputy Minister shall:—(a)for the journey in respect of assuming office, to the City of Bangalore, from his usual place of residence in the State if it is outside the City, and(b)for the journey in respect of relinquishing office, from the City of Bangalore, to his usual place of residence in the State before he assumed office if such place is outside the City,be entitled to travelling allowance for himself and the members of his family and for the transport of his personal effects at the rates hereinafter specified, namely:-(i)the actual charges incurred by the Minister, the Minister of State or the Deputy Minister for himself and the members of his family, whether the journey is made by train or by road or both;(ii)the actual charges incurred for the transport of the personal effects whether by road or by rail; provided that if a railway wagon is reserved for such transport, the charges for such wagon.Explanation.- For the purpose of this section, member of the family means the husband, wife, son, daughter, father, mother, brother or sister if wholly dependent on and residing with the Minister, the Minister of State or the Deputy Minister as the case may be.
